Karnataka High Court
Mr.Bineesh K .V vs State Of Karnataka on 4 January, 2021
Author: R Devdas
Bench: R Devdas
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 04th DAY OF JANUARY, 2021
BEFORE
THE HON'BLE MR.JUSTICE R DEVDAS
WRIT PETITION NO. 23078 OF 2016 (EDN-RES)
BETWEEN
1. Mr. Bineesh K.V
Aged about 22 years
S/o Mr. Narayanakutty
R/o Khizakkepurackal House
Veliyanadu P.O.
Alapuzha
Kerala-689590.
2. Mr. Christin Joseph
Aged about 23 years
S/o Mr. Joseph K.M
R/o Kochuparmbil House
Veliyanadu P.O.
Alapuzha
Kerala-689590.
3. Mr. Sanjay Mathew
Aged about 23 years
S/o Mr. George Mathew
R/o Puthampurath House
Puthussery P.O
Thiruvalla
Pathanamthitta
Kerala-689594.
2
4. Mr. Gibin Verghese Thomus
Aged about 23 years
S/o Mr. T.V. Thomus
R/o Thttungal House
Santhipuram P.O.
Kottayam
Kerala-686545.
5. Mr. Avinash P.S
Aged about 22 years
S/o Mr. Sunil
R/o 1/523
Pasttilikadan House
Nooluvalli P.O.
Thrissur
Kerala-680684.
6. Ms. Dilha M.R
Aged about 22 years
D/o Mr. Rappai
R/o No.4/225 (10/248)
Mecheripadi House
Moorkanikkara District
Thrissur
Kerala-680751.
....Petitioners
(By Sri. M.K. Metri, Adv.)
AND
1. State of Karnataka
By Dept. of Higher Education
Vidhana Soudha
Bangalore-560001
Rep. by its Secretary.
2. Karnataka State Open University
Manasagangotri (Mukthagangotri)
Mysuru
3
Karnataka-570006
Rep. by its Registrar.
3. Sandeep Foundation
Koteshwar Plaza
Nehru Road
Mulund (W)
Mumbai-400680
Rep. by its Secretary.
4. Engineers' Training Centre
Having its head office at
Plakkat Lane, Naikkanal
Thrissure, Kerala
Rep. by its Principal.
....Respondents
(By Smt. Pramodini Kishan, AGA for R1,
Sri. T.P. Rajendra Kumar Sungay, Adv. For R2,
Sri. Asadullaha, Adv. for R3 and R4)
This Writ Petition is filed under Articles 226 & 227 of the
Constitution of India praying to direct the respondent Nos.2 and 3
to issue final certificate by fixing time limit so as to enable to the
petitioners to make use of them for higher education and for job
prospects and etc.
This Writ Petition coming on for Orders this day, the court
made the following:
ORDER
R. DEVDAS J., (ORAL):
Matter is called out. There is no representation for the petitioners.
2. On 27.02.2020, this Court passed the following order:
4"Matter called twice. None appears for the petitioners. Memo of retirement is not supported by acknowledgment. List this matter next week. If there is no representation on the next date of hearing, writ petition would be dismissed for non-prosecution."
3. Accordingly, the petition stands dismissed for non-
prosecution.
Sd/-
JUDGE rv